CRLR/76/2026
2026 Latest Caselaw 549 UK

Citation : 2026 Latest Caselaw 549 UK
Judgement Date : 3 February, 2026

[Cites 2, Cited by 0]

Uttarakhand High Court

CRLR/76/2026 on 3 February, 2026

                   Office Notes, reports,
                   orders or proceedings
SL.
         Date        or directions and                    COURT'S OR JUDGES'S ORDERS
No                 Registrar's order with
                        Signatures
      03.02.2026                            CRLR No.76 of 2026
                                            Hon'ble Siddhartha Sah, J.

Mr. Abhishek Singh Rawat, learned counsel for the revisionist.

2. Mr. Tumul Nainwal, learned AGA for the State.

3. The challenge in the present criminal revision is to the judgment and order dated 08.01.2026 passed by the 3rd Additional Sessions Judge, Dehradun, in Criminal Appeal No. 99 of 2025, Mannuver Sharma v. Smt. Uma Chaudary and another, as well as the judgment and order dated 07.03.2025 passed by the 3rd Additional Chief Judicial Magistrate, Dehradun, in Criminal Case No. 4328 of 2019, Smt. Usha Chaudary v. Shri Mannuver Sharma, convicting the revisionist under Section 138 of the Negotiable Instruments Act.

4. Urgency application (IA No.1 of 2026) has been filed for taking up the matter during winter vacation.

5. In view of the submission made in the urgency application, the urgency application is allowed.

6. The Exemption Application (IA No. 3 of 2026), seeking exemption from surrender, has also been preferred. In paragraph 8 of the said application, it is stated that the revisionist is a poor person and works as a driver, and that the payment may therefore be made in installments. In paragraph 9, it is stated that the revisionist undertakes and gives an oath that, in the event of failure to pay the amount, he is willing to face the consequences.

7. In view of the above, the Exemption Application is allowed. The revisionist is exempted from surrendering. It is recorded that the undertaking has been made by the counsel for the revisionist at the Bar that the revisionist is willing to pay the amount of the dishonoured cheque, albeit in installments.

8. Admit.

9. Summon the TCR.

10. Issue notice to respondent no.2.

11. Steps to be taken within three days.

12. List this case after service report is received.

(Siddhartha Sah, J.) Vacation Judge 03.02.2026 BS